Section 401 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
401. Applications for Payment.
(1)Applications for payment of restaining fee accompanied by training certificates shall be made to the Registrar of Reserves on whose authority the Controller of Defence Accounts (Navy) shall make the necessary payments.(2)No application shall be made prior to the date on which the retaining fee fails due.(3)Retaining fee may be paid, if due, to the legal heir of an officer who may die whilst a member of the Reserves.Section IX - Reports and Correspondence
